(1.) Leave Granted.
(2.) At first glance, the scope of this appeal appears to be limited. Union of India is aggrieved by the grant of bail to the respondent(s)-accused in connection with Crime No. 37 of 2023 registered with the Directorate of Revenue Intelligence[ DRI] branch under Ss. 8(c), 21(c), 23(c), 27A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985[ NDPS Act/The Act] and as such, is in appeal thereagainst. All that would be required of this Court then would be to adjudicate the correctness of the impugned order[Criminal Bail Application No. 4139 Of 2024 dtd. 5/5/2025] on the well-settled principles of appeal against grant of bail, as recently encapsulated by this Court in Ashok Dhankad v. State (NCT of Delhi)[2025 SCC OnLine SC 1690]. However, we only wish it were so. Instead, what has come to light in these proceedings is deeply unsettling.
(3.) The respondent-accused, namely Chidiebere Kingsley Nawchara, was arrested on 16/3/2023 in connection with a total of 4935 grams of heroin recovered from the possession of one Damodar Surya Rama Prasad Dubey, who was apprehended at the Chhatrapati Shivaji Maharaj International Airport, Mumbai, upon his return from Addis Ababa, Ethiopia. This 'consignment', it was revealed, was to be further delivered to the respondent - accused by one Hekatoli Sumi, a resident of Delhi. Her statement led to his arrest. The investigation was carried out and completed, culminating in the filing of the chargesheet in NDPS Spl. Case No. 1449 of 2023 on 6/9/2023.
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